REGENT COMPUTRONICS PVT. LTD.

STATE OF M.P. Appellant

V/S

Ishrat Mohammad Respondents

Referred Judgements :-

MAHENDRA L JAIN VS. INDORE DELOPMENT AUTHORITY [REFERRED TO]
DHAMPUR SUGAR MILLS LTD VS. BHOLA SINGH [REFERRED TO]
M P HOUSING BOARD VS. MANOJ SHRIVASTVA [REFERRED TO]
BRANCH MANAGER M P STATE AGRO INDUSTRIES DEVLOPMENT CORPN LTD VS. S C PANDEY [REFERRED TO]
SECRETARY STATE OF KARNATAKA VS. UMADEVI [REFERRED TO]
STATE OF M P VS. LALIT KUMAR VERMA [REFERRED TO]
RAM NARESH RAWAT VS. SRI ASHWINI RAY & ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard on I.A. No.2247/2018 for condonation of delay.

(2.) The application is vehemently opposed by the learned counsel appearing for the respondent. He submits that the delay in filing the present appeal has not been properly explained by the appellants.

(3.) We have heard the learned counsel for the parties on I.A. No.2247/2018.

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STATE OF M.P. Vs. ISHRAT MOHAMMAD

Referred Judgements :-

JUDGEMENT

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